SHILLONG MUNICIPAL EMPLOYEES ASSOCIATION Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The grievance of the petitioners - Shillong Municipal Employees Association in this writ petition is that respondent No. 3 had not deposited the Provident Fund of the Members of the Petitioner Association with respondent No. 2 and also directing respondent No. 2 to release the Provident Fund of the members of the Petitioner Association who have died or retired from service.

(2.) Upon notice having been issued, affidavit on behalf of respondent No. 3 has been filed, wherein the prayer of the Petitioner Association has been accepted in para 6, which is to the following effect:

(3.) In view of the above, learned counsel for the respondents submitted that the writ petition has been rendered infructuous and may be disposed of as such.